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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(9) in The Companies Act, 2013

(9)Where a company buys back its shares or other specified securities under this section, it shall maintain a register of the shares or securities so bought, the consideration paid for the shares orsecurities bought back, the date of cancellation of shares or securities, the date of extinguishing and physically destroying the shares or securities and such other particulars as may be prescribed.